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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Haryana - Subsection

Section 9(2) in The Haryana Motor Vehicles Rules, 1993

(2)The fee payable for issue of medical certificate under sub-section (3) of Section 8 shall be rupees fifteen and shall be deposited under the appropriate head of account of the Department of Health and Family Welfare of the Government of Haryana where the examination is conducted.